Delhi High Court
Ms. Sumitra Devi & Others vs State Of Uttarakhand & Others on 19 September, 2014
WPCRL No. 405 of 2014 Hon'ble U.C.Dhyani, J.
Mr. K.S.Verma, Advocate, present for the writ petitioners.
Mr. Raman Kumar Sah, learned Deputy Advocate General, assisted by Mr. K.S.Rawal, Brief Holder, present for the State.
Learned counsel representing the State submitted that no case was made out against the petitioners.
In view of the above development, the criminal writ petition has rendered infructuous. The writ petition is accordingly dismissed as infructuous. Interim order dated 17.04.2014 will continue to operate till the submission of the Final Report before the Court concerned and no further.
(U.C.Dhyani, J.) 19.09.2014 Kaushal